SPECIAL LAND ACQUISITION OFFICER KHEDA Vs. VASUDEV CHANDRASHANKAR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Notification under Section 4 (1 of the Land Acquisition Act was published on 14/8/1986 acquiring 12 hectares, 95 ares, 88 sq. m. of the land for the construction of Ahmedabad-Baroda Express Highway. The lands are situated in Village Marida, Taluk Nadiad, District Kheda. Land Acquisition Officer awarded compensation in his award dated 1/4/1987 at the rate of Rs. 250. 00 per Are. Dissatisfied therewith, the respondents sought for enhancement and reference was made under Section 18. The learned Assistant District Judge, by his award and decree dated 26/8/1992, enhanced the compensation to Rs. 2,500. 00 per are which was affirmed by the High court in the impugned judgment dated 4/7/1995 in First Appeals Nos. 1125-1150 of 1995. Thus, these appeals by special leave.